Delhi High Court - Orders
Intercontinental Great Brands vs Parle Product Private Limited on 2 August, 2021
Author: C.Hari Shankar
Bench: C. Hari Shankar
$~18 (Original Side)
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CS(COMM) 64/2021 & I.A. 9353/2021
INTERCONTINENTAL GREAT BRANDS ..... Plaintiff
Through: Ms. Nancy Roy and Mr.
Abhishek Kotnala, Advocates
Versus
PARLE PRODUCT PRIVATE LIMITED ..... Defendant
Through: Ms. Nabhanya Sharma and Mr.
Bikash Gorai, Advocates
CORAM:
HON'BLE MR. JUSTICE C. HARI SHANKAR
ORDER
% 02.08.2021 (Video-Conferencing) I.A. 9353/2021 (under Order XI, Rule 10 of the CPC, 1908)
1. This is an application under Order XI, Rule 10 of the Code of Civil Procedure, 1908 (CPC), for permission to bring on record an additional document which, according to learned Counsel for the defendant, indicates that the plaintiff has changed its packaging.
2. Ms. Nancy Roy, learned Counsel for the plaintiff, emphatically disputes this contention.
3. She also seeks time to file a reply to this application.
4. Issue notice. Notice is accepted by Ms. Nancy Roy. Let a reply to the application be filed within four weeks with advance copy to the learned Counsel for the defendant who may file rejoinder thereto, if Signature Not Verified Digitally Signed By:SUNIL SINGH NEGI CS(COMM) 64/2021 Page 1 of 2 Signing Date:03.08.2021 21:12:32 any, before the next date of hearing.
5. Re-notify on 8th October 2021.
C.HARI SHANKAR, J AUGUST 2, 2021 Aj/ss Signature Not Verified Digitally Signed By:SUNIL SINGH NEGI CS(COMM) 64/2021 Page 2 of 2 Signing Date:03.08.2021 21:12:32